RAJEEV GANDHI MEMORIAL COLLEGE OF ENGINEERING AND TECHNOLOGY Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-2020-7-27
SUPREME COURT OF INDIA
Decided on
July 14,2020
Rajeev Gandhi Memorial College Of Engineering And Technology
Appellant
VERSUS
STATE OF ANDHRA PRADESH
Respondents
JUDGEMENT
R.F.NARIMAN, J. -
(1.) Leave granted.
(2.) Applications for Intervention are allowed.
(3.) The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (for short "the Act"), inter alia, deals with fee fixation insofar as unaided institutions like the present two institutions are concerned.;
(2.) Applications for Intervention are allowed.
(3.) The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (for short "the Act"), inter alia, deals with fee fixation insofar as unaided institutions like the present two institutions are concerned.;
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